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State of Tripura - Section

Section 60 in The Bengal Excise Act, 1909

60. Penalty for contempt of Court.

- Every proceeding under this Act before a Collector, or before any officer, of such rank as the Chief Commissioner may by notification prescribe, who is exercising powers of a Collector, shall be deemed to be a judicial proceeding within the meaning of Section 228 of the Indian Penal Code (Act 45 of 1860).